Section 2 in The Prisons (Orissa Amendment) Act, 1958
2. Amendment of Section 3, Act 9 of 1894.
- In Section 3 of the Prisons Act, 1894 (Act 9 of 1894) (hereinafter referred to as the said Act), for Clause (5) the following clauses shall be substituted, namely :"(5) 'remission system' means the system of regulating the award of marks to, and the consequent shortening of sentences of prisoners in jail in accordance with the rules for the time being in force;(5-a) 'furlough system' means the system of releasing prisoners in jail on furlough in accordance with the rules for the time being in force."
